Section 13 in The Himachal Pradesh Panchayati Raj Act, 1994
13. Power to make general orders.
- A Gram Panchayat may by general order to be published in the manner prescribed,-(a)prohibit the use of water of a well, pond or other excavation suspected to be dangerous to the public health;(b)regulate or prohibit the watering of cattle or bathing or washing at or near wells, ponds or other excavations reserved for drinking water;(c)regulate or prohibit the steeping of hemp or any other plant in or near ponds or other excavations within two hundred and twenty metres of the residential area of a village;(d)regulate or prohibit the dyeing or tanning of skins within four hundred and forty meters of the residential area of a village;(e)regulate or prohibit the excavation of earth or stone or other materials, within two hundred and twenty meters of the residential area of a village:Provided that nothing shall be done under this clause to prevent excavations meant to be filled by the foundation of buildings or other structures;(f)regulate or prohibit the establishment of brick kilns and charcoal kilns within eight hundred and eighty meters and pottery kilns within two hundred and twenty metres of the residential area of a village;(g)direct that the carcasses of all animals dying within the village, except animals slaughtered for consumption shall not be disposed of within a radius of four hundred and forty metres of the residential area of the village;(h)regulate the construction of new buildings or the extension or alterations of any existing building or the abadi;(i)regulate with the previous permission of the Government, the parking of public vehicles;(j)regulate such matters as may be necessary for the general protection of standing trees and trees on common land and the planting of such trees;(k)regulate the observance of sanitation and taking curative and preventive measures to remove and prevent the spread of epidemics;(l)regulate the maintenance of water courses meant for irrigation purposes;(m)regulate the killing of stray dogs;(n)regulate the slaughter of animals;(o)prohibit beggary;(p)direct the taking of measures for the prevention of water-logging;(q)regulate the flaying and disposal of dead animals;(r)prohibit the sale of harmful eatables within the Sabha area; and(s)regulate offensive and dangerous trades or practices;(t)protect public property such as sign boards, mile-stones on public roads, paths, irrigation and water supply schemes, public taps, public wells, hand pumps, community centres, mahila mandal bhawans, school buildings, Health/Veterinary/Ayurvedic Institution buildings.
